CHEMSTAR ORGANICS (INDIA) PVT LTD Vs. PRARTHANA CHEMICALS

JUDGEMENT

(1.) Rule. Mr. Mayur Dhotre, learned advocate, waives service of notice of Rule on behalf of opponents.

(2.) By way of present application filed under Sec. 5 of the Limitation Act, the applicants - appellants, who are the original defendants, have prayed to condone the delay of 503 days caused in filing the appeal, by which, the appellants have challenged the judgment and decree dtd. 7/7/2017 passed by learned 14th Additional Senior Civil Judge, Vadodara in Special Summary Suit No. 136 of 2006, by which, the suit has been decreed in favour of the plaintiffs and the plaintiffs become entitled to recover an amount of Rs.29,29,163.76 (Rupees Twenty Nine Lakhs Twenty Nine Thousand One Hundred Sixty Three and Seventy Six Paisa Only).

(3.) In response to the notice issued by this Court, the opponents have appeared and have filed affidavit in reply opposing the application. Affidavit in rejoinder was filed by the applicants. Additional Affidavits are also filed by the respective parties.